KASHINATH DUSANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These applications are decided by this common order because they arise out of the same FIR.

(2.) The Applicants are seeking anticipatory bail in connection with C.R.No.257/20 registered with Tardeo Police Station, under sections 306, 498-A r/w 34 of the Indian Penal Code .

(3.) The FIR is lodged on 19/10/2020 by father of the deceased Harshali. The informant has stated that Harshali got married with Yogesh on 01/12/2019. Yogesh is Applicant Kashinath's son and Applicant Anuradha's brother. The informant had given Stridhan and other articles at the time of marriage. Harshali was residing with her husband Yogesh, brother-in-law Kamlesh and the Applicant Kashinath. After her marriage, Harshali told the informant that the Applicant Anuradha was constantly taunting her on some petty issues. Anuradha had spent for the wedding reception and therefore she used to constantly quarrel with others. It is alleged that Anuradha had told others not to talk with Harshali. The husband Yogesh used to threaten Harshali that he would leave her if Anuradha told him to do so.